HANS RAJ TIKIYA Vs. ASHIMA @ ASHU

JUDGEMENT

(1.) Tersely, the facts and material, which requires to be noticed for the limited purpose of deciding the core controversy, involved in the instant criminal revision petition and emanating from the record are that, since petitioner-Hans Raj Tikiya(father) has refused to maintain, so, his daughter Ashima @ Ashu Tikiya(respondent) has instituted the petition for maintenance, invoking the provisions of Section 125 Cr.P.C. She has also filed a petition for the grant of interim maintenance allowance @ Rs.20,000/- per month.

(2.) The District Judge, Family Court, partly accepted the petition and directed the petitioner to pay a sum of Rs.5,000/- per month, as interim maintenance allowance to his daughter, by virtue of impugned order dated 17.01.2013(Annexure P-1).

(3.) Instead of making the payment of interim maintenance to his daughter, the petitioner has straightway jumped to prefer the present revision petition, to challenge the impugned order(Annexure P-1), invoking the provisions of Section 401 Cr.P.C. in this Court.